High Courts28 May 2003
Shyam Sunder and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 Cri.CC 755 : (2003) 3 RCR(Criminal) 583
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,815 of 4,620
High Courts28 May 2003Dismissed
Bala Krishana Menon Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 135 PLR 727 : (2003) 3 RCR(Criminal) 789
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts28 May 2003Allowed
M/s. Kissan Sales Corporation Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 445 : (2003) 3 RCR(Criminal) 843
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 14, 15, 17, 18, 29
High Courts28 May 2003Allowed
Smt. Bimla and Others Vs Surender Kumar Jain and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 775 : (2004) 1 RCR(Rent) 474
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts28 May 2003
Manohar Lal Vs Ram Chander
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 87 : (2003) 3 RCR(Criminal) 786
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 342, 347
High Courts28 May 2003Allowed
S. Mohinder Singh Vs The Director, State Transport and Others
Punjab And Haryana At Chandigarh · (2003) 135 PLR 106
Industrial Disputes Act, 1947 — Section 25F
High Courts28 May 2003Dismissed
Smt. Ram Lubhai Vs Shri Durga Narain
Punjab And Haryana At Chandigarh · (2004) 3 CivCC 651 : (2004) 137 PLR 714(2) : (2004) 2 RCR(Rent) 352
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts27 May 2003Dismissed
Santosh Jain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 719 : (2003) 4 RCR(Criminal) 345
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 216, 406, 420
High Courts27 May 2003Allowed
Jagir Singh Vs Sanjeev Kumar
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 267 : (2003) 3 RCR(Civil) 845
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts27 May 2003Dismissed
Tek Chand and Another Vs Gram Panchayat, Mohammed Heri and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 248
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts27 May 2003Dismissed
Balbir Singh Vs Rahdey Singh
Punjab And Haryana At Chandigarh · (2003) 135 PLR 569 : (2003) 3 RCR(Civil) 588
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 May 2003
Sheru and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 3 RCR(Criminal) 506
High Courts27 May 2003
Rajeev Kumar Vs Sushil Kumar
Punjab And Haryana At Chandigarh · (2004) 1 LJR 573 : (2003) 2 PLJ 586 : (2003) 4 RCR(Civil) 31
High Courts27 May 2003Dismissed
Tota Singh Vs Manjit Singh
Punjab And Haryana At Chandigarh · (2004) 3 BC 113 : (2004) 1 CivCC 312 : (2004) 136 PLR 203(1) : (2003) 4 RCR(Civil) 422
Punjab Debtors Protection Act, 1936 — Section 11B, 2(6)
High Courts26 May 2003Allowed
Shri Vishwa Mitter and Another Vs Sh. Jagdish Parshad Gaind
Punjab And Haryana At Chandigarh · (2003) 135 PLR 193 : (2004) 1 RCR(Civil) 815
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 227
High Courts26 May 2003Dismissed
Satish Kumar and Another Vs Lal Chand
Punjab And Haryana At Chandigarh · (2003) 135 PLR 565 : (2003) 3 RCR(Civil) 582
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts26 May 2003Dismissed
Pishori Lal Bhatia Vs Subhash Chander Narang (Dead) through LRs.
Punjab And Haryana At Chandigarh · (2004) 136 PLR 219 : (2003) 4 RCR(Civil) 425
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts26 May 2003Dismissed
Sainsons Paper Industries Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2004) 136 STC 359
Constitution of India, 1950 — Article 14Haryana General Sales Tax Act, 1973 — Section 13A, 13B, 25AHaryana General Sales Tax Rules, 1975 — Rule 28A, 28A(1)
High Courts24 May 2003Allowed
Bansi Yadav and Another Vs Krishan Kumar and Another
Punjab And Haryana At Chandigarh · (2004) 3 ACC 758 : (2004) 137 PLR 234
Motor Vehicles Act, 1988 — Section 166
High Courts24 May 2003Allowed
Smt. Sumedha Nagpal Vs Gaurav Nagpal
Punjab And Haryana At Chandigarh · (2003) 135 PLR 177 : (2004) 1 RCR(Civil) 405
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 14Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6